Section 47A in Travancore-Cochin Medical Practitioners Act, 1953
47A. [ Medical Practitioners registered under the Madras Medical Registration Act, 1914, to be deemed registered under this Act. [Inserted by the Kerala Adaptation of Laws order 1956.]
- Notwithstanding anything contained in this Act any person-(i)registered under the Madras Medical Registration Act. 1914 and holding any appointment or practicing in the district of Malabar or the Kasaragod Taluk immediately before the first day of November, 1956: or(ii)registered on or after the first day of November 1956 under the said Act as applied to the district of Malabar.shall, so long as such registration continues in force, be deemed to be registered in Part A of the Register for Modem Medicine maintained under this Act.]
